The Destructive Insects and Pests Act, 1914

[Act No. 2 of 1914]¹

[3rd February, 1914.]

An Act to prevent the introduction into ²[India] ³[and the transport from one province to another] 4*** of any insect, fungus or other pest, which is or may be destructive to crops.

WHEREAS it is expedient to make provision for preventing the introduction into ⁵[India] ³[and the transport from one province to another] 4*** of any insect, fungus or, other pest, which is or may be destructive to crops;

It is hereby enacted as follows:-

1. The Act has been extended in its application to Dadra and Nagar Haveli (w.e.f. 1-7-1965) by Reg. 6 of 1963, s. 3 and the First Schedule and to Pondicherry on 1-10-1963: vide Reg. 7 of 1963, s. 3 and the First Schedule.

2. Subs. by Act 3 of 1951, s. 3 and the Schedule for "Part A States and Part C States".

3. Ins. by Act 6 of 1938, s. 2.

4. The words "in British India" were omitted by the A.O. 1948.

5. Subs. by Act 3 of 1951, s. 3 and the Schedule for "the territories comprised within Part A States and Part C States (hereinafter in this Act referred to as the said territories)".

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